COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 57 of 64

High Courts06 Feb 2003

Popat Kashinath Bodke Vs Kamalabai Popat Bodke, Nandu Popat Bodke, Ganesh Popat Bodke, Kailash Popat Bodke and The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 63 : (2003) BomCR(Cri) 1122 : (2003) 2 DMC 193 : (2003) 2 MhLj 608

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Registration Act, 1908 — Section 17

Read judgment

High Courts06 Feb 2003Partly Allowed

Smt. Rahima Abusaheb Munshi, Mehar Industries Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 60 : (2003) BomCR(Cri) 1492

Criminal Procedure Code, 1973 (CrPC) — Section 251, 358Penal Code, 1860 (IPC) — Section 149, 34, 465, 477A

Read judgment

High Courts06 Feb 2003Dismissed

Prataprao Deosarkar, Regional Manager, Mahila Arthik Vikas Mahamandal Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 1416 : (2003) 105 BOMLR 893

Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16, 7

Read judgment

High Courts05 Feb 2003

Commissioner of Income Tax Vs Mafatlal Fine Spinning and Manufacturing Co. Ltd.

Bombay High Court · (2004) 187 CTR 64 : (2003) 263 CTR 140 : (2003) 263 ITR 140 : (2004) 138 TAXMAN 143

Income Tax Act, 1961 — Section 36(1), 80G

Read judgment

High Courts05 Feb 2003

Savalram Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 106 : (2003) BomCR(Cri) 1457 : (2003) CriLJ 2831 : (2004) 1 DMC 339 : (2003) 4 RCR(Civil) 203

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A

Read judgment

High Courts05 Feb 2003Dismissed

Dil Co. International Vs Meso Private Ltd. and Another

Bombay High Court · (2003) 26 PTC 515

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29

Read judgment

High Courts04 Feb 2003

Keshub Mahindra Vs Union of India (UOI)

Bombay High Court · (2003) 154 ELT 562

Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Feb 2003Partly Allowed

Municipal Council Vs K. Ravindra and Company and Others

Bombay High Court · (2003) 4 ALLMR 672 : (2003) 6 BomCR 287 : (2003) 2 CivCC 578 : (2003) 2 MhLj 987 : (2003) 2 MhLj 986

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, 115

Read judgment

High Courts04 Feb 2003Dismissed

Devgiri Textile Mills Ltd. Vs Anil Ambadasrao Jawale and Another

Bombay High Court · (2003) 3 LLJ 537

Bombay Industrial Relations Act, 1946 — Section 97, 97A

Read judgment

High Courts04 Feb 2003Allowed

Mr. Homi Phiroz Ranina and Others Vs The State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 793 : (2003) 117 CompCas 218 : (2003) 4 CompLJ 125 : (2003) 263 ITR 636 : (2003) 3 MhLj 34

Income Tax Act, 1961 — Section 194, 194(1), 194(1)(2), 2(33), 2(35)

Read judgment

High Courts04 Feb 2003Dismissed

The State of Maharashtra Vs Amit @ Ammu Gandhi

Bombay High Court · (2003) 2 ALD(Cri) 56 : (2003) BomCR(Cri) 1242 : (2003) 105 BOMLR 7

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 354, 413, 454Evidence Act, 1872 — Section 27

Read judgment

High Courts04 Feb 2003

Homi Phiroze Ranina Vs State of Maharashtra

Bombay High Court · (2003) 3 MhLj 34 : (2003) 131 TAXMAN 100

Income Tax Act, 1961 — Section 278B

Read judgment

High Courts03 Feb 2003Dismissed

S.B.P. and Co. Vs Patel Engineering Limited and Another

Bombay High Court · (2003) 2 ARBLR 384 : (2009) 4 CompLJ 479 : (2003) 2 MhLj 394

Arbitration and Conciliation Act, 1996 — Section 11, 15(2), 16Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Feb 2003

Ramnath Vishnu Waringe Prop. of Hotel Gurudev and Ajit Chandrakant Satkar Prop. of Ajit Motels Pvt. Ltd. and carrying on business in the name and style of Golden Dream Rest. and Bar Vs The District Collector of Pune, Entertainment Tax Deptt. and The Hon''ble Minister, Home Department

Bombay High Court · (2003) 2 ALLMR 15 : (2003) 4 BomCR 575 : (2003) 2 MhLj 270

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts03 Feb 2003Dismissed

Smt. Harjit Kaur Kuljitsingh Kohli Vs Mrs. Padmavati J. Sethia, Tejinder Singh Baldev Singh Kohli, Manjit Singh Baldev Singh Kohli, Mrs. Rani Kaur Burji and Surendra Kaur Ratra

Bombay High Court · (2003) 2 ALLMR 461 : (2003) 4 BomCR 567 : (2003) 3 CivCC 453 : (2003) 2 MhLj 894

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)

Read judgment

High Courts31 Jan 2003

Shri Sunil Shantaram Pawar and Shri Indubai Shantaram Pawar Vs The State of Maharashtra and Smt. Vijaya Sunil Pawar

Bombay High Court · (2003) 2 ALD(Cri) 55 : (2003) BomCR(Cri) 1137 : (2003) CriLJ 2443

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Penal Code, 1860 (IPC) — Section 319, 323, 334, 34, 498A

Read judgment

High Courts31 Jan 2003

Deputy Signal Mahila Mandal Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 632 : (2003) 5 BomCR 350 : (2003) 2 MhLj 780

Bombay Prohibition Act, 1949 — Section 137, 142Maharashtra Country Liquor Rules, 1973 — Rule 27

Read judgment

High Courts31 Jan 2003Dismissed

Bhimrao Nihare Vs Natwarlal Thakkar

Bombay High Court · (2003) 4 ALLMR 249 : (2004) 2 BomCR 877 : (2004) 106 BOMLR 816

Read judgment

High Courts31 Jan 2003Allowed

Bank of Maharashtra Vs Chintamani Oil Industries and Others

Bombay High Court · AIR 2003 Bom 347

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

Read judgment

High Courts31 Jan 2003Dismissed

Manohar Burde, Government Servant Vs Union of India (UOI) and The Secretary, Union Public Service Commission

Bombay High Court · (2003) 2 ALLMR 575 : (2003) 4 BomCR 93 : (2003) 97 FLR 239 : (2003) 2 LLJ 304 : (2003) 2 MhLj 845

Read judgment